Section 10 in BIHAR SPECIAL ARMED POLICE ACT, 2021
10. Privileges of Senior Officers of Special Armed Police as Police-officer :-
The Director General/Additional Director General/such other rank police officer appointed as head of the Special Armed Police and other policeofficers including Inspectors General, Deputy Inspectors General, Commandants and Deputy Commandants of the Special Armed Police shall be entitled to all the privileges which a police officer has under the Bihar Police Act, 2007, the Indian Evidence Act, 1872, Code of Criminal Procedure, 1973 and any other enactment for the time being in force.
